R.SANKARANARAYANAN Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) THE petitioner was working as a part time Village Karnam. He was dismissed from service by an order dated 26.07.1980 of the Sub Collector, Pattukkottai. According to the petitioner, he filed an appeal before the Government and obtained interim stay of the dismissal order.

(2.) WHILE so, the part time posts of Village Officers namely, Munsif and Karnam were abolished by way of Ordinance No. 10/80 that came into effect from 14.11.1980.

(3.) THE petitioner has filed this writ petition seeking direction to the respondents to disburse pensionary benefits as per G.O.Ms. No. 828, Revenue Department, dated 23.08.1996.